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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Rajasthan - Subsection

Section 74(2) in Rajasthan Municipalities Act, 2009

(2)The Chief Municipal Officer shall in case of the inventory of an immovable property, prepare an annual statement indicating the changes, if any, in the said inventory and shall place the same before the Municipality and also send a copy thereof to the Director of Local Bodies.